The Reserve Bank of India has cancelled the certificate of registration of the following non-banking financial company (NBFCs) for carrying on the business of non-banking financial institution. Following cancellation of registration certificate, the company cannot transact the business of non-banking financial institution.
Sr.
No. |
Company's Name |
Address of Registered Office |
Certificate of Registration
No. & Date |
Date of
cancellation |
1. |
M/s Sai Adarsha Finance & Investments India Private Limited (formerly CCKR Investments Private Limited) |
7-278-3, 1st Lane, Sujatha Nagar, Near Police Quarters, Ongole,
Andhra Pradesh-
523 002 |
No.B-09.00368
November 26, 2008 |
August 30, 2014 |
The Reserve Bank can cancel the registration certificate of a non-banking financial company under the powers conferred under Section 45-IA (6) of the Reserve Bank of India Act, 1934. The business of a non-banking financial institution is defined in clause (a) of Section 45-I of the Reserve Bank of India Act, 1934.
Ajit Prasad
Assistant General Manager
Press Release: 2014-2015/725 |
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